Supreme Court - Daily Orders
Pr. Commissioner Of Income Tax ... vs J.H. Business India Pvt Ltd New Delhi on 2 February, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.16 COURT NO.7 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 987/2018
(Arising out of impugned final judgment and order dated 17-07-2017
in ITA No. 640/2016 passed by the High Court of Delhi at New Delhi)
PR. COMMISSIONER OF INCOME TAX (CENTRAL) 3 Petitioner(s)
VERSUS
J.H. BUSINESS INDIA PVT LTD NEW DELHI Respondent(s)
( IA No.11960/2018-CONDONATION OF DELAY IN FILING and IA
No.11961/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 02-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. H.R.Rao,Adv.
Mr. Ritesh Kumar,Adv.
For Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List this matter after the pronouncement of judgment in Civil Appeal No.8900 of 2012 and batch.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2018.02.03
12:41:20 IST
Reason: